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State of Haryana - Section

Section 95 in Haryana Urban Development Authority Act, 1977

95. Finality of decision.

- Subject to the control of the State Government every decision of the Chairman on appeal, and subject only to any decision on appeal (if it lies and is preferred), the order of the Vice-Chairman or other officer under Section 81, or Section 88, shall be final and shall not be questioned in any Court.